Kakada Lakshmi vs The State Of Andhra Pradesh
2024 Latest Caselaw 8713 AP

Citation : 2024 Latest Caselaw 8713 AP
Judgement Date : 20 September, 2024

Andhra Pradesh High Court - Amravati

Kakada Lakshmi vs The State Of Andhra Pradesh on 20 September, 2024

APHC010382972024

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3365]
                          (Special Original Jurisdiction)

           FRIDAY ,THE TWENTIETH DAY OF SEPTEMBER
               TWO THOUSAND AND TWENTY FOUR

                       PRESENT
      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                    CRIMINAL PETITION NO: 6102/2024

Between:

Kakada Lakshmi and Others                ...PETITIONER/ACCUSED(S)

                                 AND

The State Of Andhra Pradesh         ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused(S):

   1. U KANAKA RAJU

Counsel for the Respondent/complainant:

   1. PUBLIC PROSECUTOR

The Court made the following:

ORDER:

This Criminal Petition Under Section 482 of Bharatiya Nagarik

Suraksha Sanhita (BNSS) (under Section 438 of Cr.P.C.), is filed

seeking to enlarge the petitioners/accused on anticipatory bail in Crime

No.222/2024 of Bheemavaram Town Police Station, West Godavari,

registered for the offence punishable under Sections 384, 354(a), 354-

D, 509, 506 r/w 34 of IPC under Section 12 r/w 11 of POCSO Act,

2012.

2. Heard the learned counsel for the petitioners and the learned

Assistant Public Prosecutor for the State.

3. Perused the record.

4. Having heard both sides, it is seen that all the offences are

punishable with imprisonment less than seven years. It is, in these